D C BHAVANI PRASAD Vs. KRISHNA NURSING HOME

JUDGEMENT

(1.) In this complaint under Sec.17 read with Sec.12 of the Consumer Protection Act, 1986 , the complainant has sought compensation in a sum of Rs.2,50,000/- from the opposite party Sri. Krishna Nursing Home, Bangalore.

(2.) It is the case of the complainant that his son Ashwin, aged about 10 years, suffered con tenuous vomiting in the night on 19.8.92 and so he was admitted to the opposite party-Nursing Home in the early hours of 20th August, 1992 for treatment. At the time of admission the fingers and legs of Ashwin had become stiffened. The opposite party Doctors immediately got Ashwin admitted in the Nursing Home given drips and other medicines. The condition of Ashwin did not improve inspite of administering injunctions and drips.

(3.) By about 12.30 p. m. the condition of the boy Ashwin became very critical and brain of Ashwin was not functioning properly. The opposite party Doctors administered certain medicines, even then the condition did not improve. The opposite party Doctors secured Paediatrician Dr. Prasad, who examined and suggested certain medicines. The opp. Party doctors administered the said medicines even then the condition of the boy Ashwin did not improve. So thereafter the opposite party Doctors secured Neurologist Dr. Suresh, who examined the patient Ashwin and suggested certain medicines even then the condition did not improve.